Section 22 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
22. Committees.
(1)The Council may appoint, from time to time and for such period, a committee consisting of such number of its members as it may think fit and may refer to such committee for enquiry and report or for opinion any matter for the purposes of this Act.(2)Every committee appointed under sub-section (1) shall at its first meeting select one of its member to be its Chairman.(3)The mode of appointment of such committee, the summoning and holding of meetings and the conduct of business of such committee shall be such as may be prescribed by the regulations.
